Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] State of Rajasthan - Subsection Section 23(3) in The Rajasthan Charitable Endowments Rules, 1961 (3)The accounts and registers shall be written in legible Hindi. Corrections and alterations in accounts shall be neatly made and attested by the person making them.
